- The Board may, after giving an opportunity of being beard to the licensee, cancel the licence on any of the following grounds, namely :-(a)that the licensee has failed to produce and publish such work within the time specified in the licence or within the time extended on the application of the licensee;(b)that the licence was obtained by fraud or misrepresentation as to any essential fact;(c)that the licensee has contravened any of the terms and conditions of the licence;(d)the owner of the copyright has satisfied the requirement of the disabled person by publishing in the same format with same or lower price for which compulsory licence was granted.
